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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in Children Act, 1960

(3)Every child taken charge of under sub-section (1) shall be brought before the Board within a period twenty-four hours of such charge taken excluding the time necessary for the journey from the place where the child had been taken charge of to the Board.